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Judgment
4 paragraphs · 102 words
Manoj Kumar Tiwari, J
1.
Learned Standing Counsel appearing for the respondent has made a statement at the bar that pursuant to the interim order passed in WPMS No. 2538 of 2015, necessary inquiry has been completed and final decision has been taken.
2.
Learned counsel appearing for the petitioners submits that petitioners have been declared to be Indian citizen in terms of the judgment rendered by Division Bench of this Court in SPA No. 258 of 2018. Thus, he submits that nothing survives in this Contempt Petition.
3.
Accordingly, Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged.